- (1.)Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.
(2.)The present writ petition has been filed for the following reliefs:
"15(A) YOUR LORDSHIPS may be pleased to issue a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or directions quashing and setting aside the impugned order dtd. 21/9/2022 passed by Hon'ble the Gujarat Revenue Tribunal (at ANNEXURE-G hereto) and further be pleased to issue a writ of mandamus or a weit in the nature of mandamus or any other appropriate writ, order or directions directing the respondent - Hon'ble the Gujarat Revenue Tribunal to decide the pending revision application No. TEN/AA/77/2019 as expeditiously as possible within period of 3 months;"

(3.)The petitioner has filed Revision Application No.TEN/AA/77/2019 before the Gujarat Revenue Tribunal (Tribunal). The petitioner approached the Tribunal by filing an application seeking early hearing of the matter, which has been rejected by the impugned order dtd. 21/9/2022 by observing that since the matters from 2019 are already pending, such application cannot be taken up for the final hearing.